Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(27) in Jharkhand Goods and Services Tax Act, 2017 (27)"Common working days" shall mean such days in succession which are not declared as gazetted holidays by the Central Government or the Government of Jharkhand;
